Vinayakumar K vs Viswanathan
2021 Latest Caselaw 22918 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                        CON.CASE(C) NO. 1972 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 16845/2020 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/PETITIONER:

             VINAYAKUMAR K.
             AGED 60 YEARS
             S/O. KRISHNAN NAIR, SENIOR VICE PRESIDENT (HR) (RETD),
             HINDUSTHAN LATTEX LTD., RESIDING AT 201, AH RESIDENT
             RESIDENCES, THENAVI ROAD, 4TH G MAIN, HRBR 2 BLOCK,
             KALYAN NAGAR, BANGALORE-560 043.
             BY ADV V.S.BABU GIREESAN


RESPONDENT/2ND RESPONDENT:

             VISWANATHAN
             AGED ABOUT 53 YEARS
             S/O. NOT KNOWN TO THE PETITIONER, THE ASSISTANT GENERAL
             MANAGER, SBI, COMMERCIAL BRANCH, JAS HOTEL ROAD,
             THYCAUD, THIRUVANANTHAPURAM-695 014.




             SRI.R.S.KALKURA FOR RESPONDENT



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                           2




              P.V.KUNHIKRISHNAN, J
        -------------------------------
       Contempt Case (C)No.1972 of 2021
       --------------------------------
     Dated this the 23rd day of November, 2021

                    JUDGMENT

The above Contempt case is filed alleging

that there is violation of Annexure A1 judgment.

Admittedly, Annexure A3 order is passed

subsequent to Annexure A1 judgment. According

to the petitioner, Annexure A3 order is not an

order as directed by this Court. If that is the

case, the petitioner can challenge Annexure A3

order by filing a separate writ petition. I

think there is no contempt in this case.

Therefore, the contempt case is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

APPENDIX OF CON.CASE(C) 1972/2021

PETITIONER ANNEXURE ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 6.9.2021 IN WPC NO.16845/2020 OF THE HON'BLE HIGH COURT OF KERALA. ANNEXURE A2 CERTIFIED COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT ON 29.9.2021 CALLING UPON THE PETITIONER FOR HEARING.

ANNEXURE A3 CERTIFIED COPY OF THE DECISION TAKEN BY THE RESPONDENT.

RESPONDENTS EXHIBITS :NIL

//TRUE COPY//

PA TO JUDGE